V B KAMBI Vs. SECRETARY APMC BAGALKOT

JUDGEMENT

(1.) At the stage of preliminary hearing Sri Udayashankar, learned High Court Government Pleader was directed to take notice on behalf of the second respondent. The other respondents have been served except respondent-9, who is one of the members of the Market Committee. Respondent No. 1 is represented by a counsel. The petition is heard for final disposal itself.

(2.) In this petition under Articles 226 and 227 of the Constitution of India the petitioner has sought for quashing the resolution dated 28-5-1984 Annexure 'C' passed by the Special Meeting No. 7 of the Agricultural Produce Market Committee Bagalkot (herein after referred to as the Market Committee).

(3.) The petitioner is a member of the Market Committee. He was elected as Vice-Chairman of the Market Committee. A notice of no - confidence motion was issued by 1/3 members of the Market Committee as per Annexure 'B' proposing to move no - confidence motion against the petitioner. Pursuant to that a Special Meeting No. 7 of the Market Committee was called on 28-5-1984. No confidene motion was moved and it was passed by the support of all the members except the petitioner.